IN RE Vs. VEDIKA NUT CRAFT PVT LTD
LAWS(NCLT)-2018-1-292
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 10,2018

IN RE Appellant
VERSUS
Vedika Nut Craft Pvt Ltd Respondents

JUDGEMENT

- (1.) Learned counsel for the Resolution Professional requests for two days' time to address arguments.
(2.) The prayer made by the learned counsel is accepted.
(3.) The Resolution Professional shall remain present on the aforesaid date.;


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